Section 22 in The Orissa Hindu Religious Endowments Rules, 1959
22. Method of calculating the income of a religious institution for the purpose of contribution and the levy of contribution.
(1)The income of a religious institution shall include-(a)receipts from immovable properties;Explanation - Receipts from immovable properties when such, receipts are in kind, shall be valued, in the case of produce consumed by the temple or Math or specific endowments, as the case may be, at its market-value on the date of its receipt and in case of produce sold, at the amount realised by its Sale ;(b)receipts from investments;(c)receipts in cash.(2)The annual income under these rules shall mean gross income after deducting only-(a)the revenue payable to Government including the cesses;(b)the taxes payable to Panchayats or the Municipalities or Corporations;(c)the actual cost of collection not exceeding 10 per cent of the amount collected except in cases where the Commissioner permits more expenditure.Rules under Sections 63 and 76 (k)
